SHOWKAT DAR Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.)

(2.) APPEALS titled above are directed against common judgment and Award dated 30.10.2008 passed by Motor Accidents Claims Tribunal Srinagar whereby sixteen claim petitions came to be determined, hereinafter for short as impugned award.

(3.) SINCE the appeals are registered against a common -impugned judgment, therefore, this order will govern all.